VIJAY KUMAR Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) This hearing has been done through hybrid mode.

(2.) A letter dtd. 22/7/2024 was received from one Sh. Vijay Kumar in the name of Hon'ble the Chief Justice of this Court.

(3.) In the said letter Sh. Vijay Kumar who is now treated as Petitioner stated that his daughter who is aged 13 years was kidnapped on 25/6/2024. Since she could not be traced, upon making enquiries, Sh. Vijay Kumar registered an FIR No. 250/24 dtd. 26/6/2024 at P.S. Vijay Vihar, Delhi.